Bhagaram vs State Of Rajasthan
2022 Latest Caselaw 600 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7027/2021

Bhaga Ram S/o Sh. Amra Ram, Aged About 30 Years, Bhakhrpura, Gudamalani, Dist. Barmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Shyam Sunder S/o Sh. Mohan Lal, R/o Padaradi, Gudamalani, Dist. Barmer (Raj.).

----Respondents

For Petitioner(s) : Mr. Suresh Kumar Gaur (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. Shankar Lal Sinwaria (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/01/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred on behalf of the petitioner seeking quashing of the

FIR No.0241/2021 of Police Station Gudamalani, District Barmer.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this criminal misc. petition, however,

seeks liberty for the petitioner to avail appropriate remedy

available to him under the law.

Accordingly, this criminal misc. petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

28-ms rathore

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